A.Jayalakshmamma Jayamma, vs G.Subba Lakshmamma
2021 Latest Caselaw 282 AP

Citation : 2021 Latest Caselaw 282 AP
Judgement Date : 21 January, 2021

Andhra Pradesh High Court - Amravati

A.Jayalakshmamma Jayamma, vs G.Subba Lakshmamma on 21 January, 2021

Bench: B Krishna Mohan

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAYicisze=

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THURSDAY, THE TWENTY FIRST DAY OF JANUARY Se :
TWO THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SRI JUSTICE B KRISHNA MOHAN

SECOND APPEAL NO: 12 OF 2021

Between: ees

1. AJayalakshmamma @ Jayamma, W/o. late Subbarama Raju, aged about 68
years, Hindu, house wife, Residing at. D.No.6-7-543, 3° floor, Flat No.9,
Sripuram Colony, Tirupati, Chittoor District.

2. A.Venkatarama Raju, S/o. late Subbarama Raju, Aged about 46 years, Hindu,
Residing at 20-3-15, Sivajyothi Nagar, Tirupati, Chittoor District.

3. A.Maheswara Raju, S/o. late Subbarama Raju, Aged about 44 years, Hindu,
Residing at 6-7-543, Siripuram Colony, Tirupati, Chittoor District.

Appellants/Appellants/Defendants 1 to 3
AND

1. G.Subbalakshmamma, W/o. G.Ramachandra Raju, Aged about 52 years, Hindu,
House wife, residing at S.B.R.Puram Village, Vadamalpet Mandal, Chittoor
District.

...Respondent/Respondent No.1/plaintiff

2. D.Thulasamma, W/o. Narayanaswamy Raju, Aged about 55 years, Hindu, House
wife, Residing at Tadaku Railway Station, AM.Puram Post, Vadamalpet Mandal,
Chittoor District.

...Respondent/Respondent No.2/Defendant No.4

Second Appeal under Section 100 CPC against the Judgment and Decree in
A.S.No.83 of 2018 on the file of the V Additional District Judge, Tirupati dated 02-11-
2020 confirming the Judgment and Decree in OS.No.201 of 2014 on the file of the
Senior Civil Judge, Puttur, dated 12-12-2017.

IA NO: 1 OF 2021

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the petition, the High Court may be pleased to stay all further
proceedings including passing of final decree in IA.No.217/2018 in OS.No.201/2014 on
the file of the Senior Civil Judge, Puttur, pending disposal of SA 12 of 2021, on the file
of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and upon hearing the arguments of Sri L J Veera Reddy,
Advocate for the Petitioners and of Sri K Ananda Rao, Advocate for the Respondent
No.1, the Court made the following.

ORDER:

"It is reported by the learned counsel for the 1°' respondent that the 2nd

respondent in this matter died on 23.11.2020.

In view of the same, the learned counsel for the appellants is obligated to take out notice to the legal heirs of the 2™ respondent herein after taking necessary steps to bring them on record.

For steps list after three (3) weeks.

However, it is made clear that except passing of a "Final Decree" the other proceedings may go on before the trail Court pending further orders.

This interim order is for a period of four (4) weeks only.

List the matter after four (4) weeks."

Sd/- K. JAGAN MOHAN ASSISTANJ)REG|STRAR IITRUE COPY// V| | T

For ASSISTANT REGISTRAR

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DAS

The V Addl. District Judge, Tirupati, Chittoor District.

The Senior Civil Judge, Puttur, Chittoor District.

G.Subbalakshmamma, W/o. G.Ramachandra Raju, residing at S.B.R.Puram Village, Vadamalpet Mandal, Chittoor District.(oy RPAD)

One CC to Sri. L J Veera Reddy, Advocate [OPUC]